- (1.) Allowed as prayed for. CR No. 2044 of 2012 Sanjay etc. legal representatives of defendant No. 1-Kalawati since deceased have filed this revision petition under Article 227 of the Constitution of India assailing order dated 24.02.2012 Annexure P-7 passed by learned Civil Judge (Junior Division), Panipat thereby dismissing application Annexure P-5 moved by petitioners for additional evidence.
(2.) Petitioners alleged in their application that documents sought to be produced by additional evidence came to their knowledge for the first time when defendants No. 2 to 6 (proforma respondents No. 4 to 8) filed application for setting aside ex parte proceedings against them by referring to the said documents.
(3.) Respondents No. 1 to 3/plaintiffs by filing reply Annexure P-6 resisted the application Annexure P-5 moved by petitioners and inter alia pleaded that all these documents were already in knowledge of the petitioners when they led their evidence and they even marked the said documents in evidence without proving the same.;